Section 8 in The Punjab Khadi and Village Industries Board Act, 1955
8. Vacancy to be filled in as early as possible
. - When a member dies or resigns as provided in sub-section (2) of section 5, or is subject to any of the disqualifications specified in section 6, [or is removed under Section 5-A] [Inserted vide Punjab Act 31 of 1981.], he shall cease to be a member of the Board and any vacancy so occuring shall be filled by Government as early as practicable:Provided that during any such vacancy the continuing members may act as if no vacancy has occurred.
